Court No. - 39 Case :- WRIT - C No. - 20467 of 2015
Petitioner :- Sirajuddin & 2 Others
Respondent :- Union Of India Thru' Its Secy. & 3 Others
Counsel for Petitioner :- M.S. Solanki
Counsel for Respondent :- A.S.G.I.
Hon'ble Dilip Gupta,J. Hon'ble Mahesh Chandra Tripathi,J.
The petitioners claim to be "Local Level Tourist Guides" in district Agra for protected monuments governed by the Archaeological Survey of India and other monuments situated in the city of Agra.
This petition has been filed claiming the following reliefs :-
"i. a writ order or direction in the nature of mandamus commanding the respondents not to interfere in the peaceful working of the petitioners as local level tourist guides over the protected monuments in the city of Agra and its circle till the finalization of selection of local level tourist guides by the respondents.
ii. a writ order or direction in the nature of mandamus directing the Union of India to frame the appropriate guidelines for the selection of the local level tourist guides for catering the local level tourist guides for catering the tourist over the protected monuments."
Learned counsel for the petitioners and the learned Assistant Solicitor General of India have pointed out that the issues raised in this petition have been decided by a Division Bench of this Court in Writ-C No.36182 of 2014 (Mohd. Subhan Ahmad Vs. The Union of India & Ors.) in the judgment rendered on 17 July 2014. Learned Assistant Solicitor General has further pointed out that the Government of India Neutral Citation No. - 2015:AHC:49769-DB
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in the Ministry of Tourism has also framed guidelines for Selection and Grant of Licence to Local Guides by the State Government/UT Administrations on 30 December 2014. This petition is, accordingly, dismissed for the reasons contained in the aforesaid judgment dated 17 July 2014 in Mohd. Subhan Ahmad (supra).
Order Date :- 13.4.2015
GS
(Dilip Gupta, J.) (Mahesh Chandra Tripathi, J.)
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